LAWS(MPH)-2020-6-900

RAJESH BEDIYA Vs. STATE OF M.P.

Decided On June 02, 2020
Rajesh Bediya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard finally, through video conferencing.

(2.) Case diary is available.

(3.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.